(1)The Secretary shall attend the meetings of the Council and the meetings of the Standing Committee or any other Committee of a Municipality and may take part in the discussions thereat; as an advisor, but shall not have the right to move any resolution or to vote.(2)Subject to any direction given or any restriction imposed by the Government or the Municipality, the Secretary may, by order in writing, delegate any of his functions to any officer or employee of the Municipality who shall be bound to carry out such functions. The discharge of the functions so delegated shall be subject to such restrictions, limitations and conditions as may be laid down by the Secretary and shall also be subject to his control and revision.(3)The officer or employee to whom the power is delegated under sub-section (2) shall have all the rights, privileges and authority of the Secretary with respect to such functions and shall like-wise be subject to all liabilities arising out of the exercise of such powers, privileges or authority.(4)[The Secretary shall for the discharge of his functions vested in him by or [under this Act or in any other law] [Added by Act 8 of 1995, w.e.f. 5-8-1995.], have the power after informing the Chairperson to incur expenditure not exceeding Rs. 25,000 out of the Municipal fund.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.](5)[ The Secretary shall give the required information regarding the functions of the Municipality to the Government or to the officers or to the agency authorised by it.(6)The Secretary shall be responsible for furnishing necessary information to the Legislative Committee or answer the Legislative Assembly interpellations and in order to avoid delay, such information may be sent directly to the Government or to the officer authorised by it in this behalf and thereafter submit to the Chairperson for information.(7)The Secretary shall take follow up action on performance audit reports and other audit reports.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
